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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Punjab - Subsection

Section 128(6) in The Punjab Motor Vehicles Rules, 1989

(6)No permit shall be issued unless the registration mark of the vehicle to which it relates has, if the form of permit so requires, been entered therein the in the event of any application or allottee failing to produce the certificates of registrations with in the specified period, the Authority shall revoke the sanction of the permit.